PADMATAI Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent of the parties.

(2.) The petitioner has approached this court being aggrieved by the notification dated 12.2.2015 issued by the respondent no.1 thereby constituting an area within the Amgaon Gram Panchayat area to be a Nagar Panchayat as provided under Section 341(A) of the Maharashtra Municipal Councils, Nagar Panchayats & Industrial Townships Act, 1965 (for short the said Act). The petitioner has also sought for direction to the respondent no.1 to declare 'Amgaon' constituted urban area, by amalgamating areas of Gram Panchayats Amgaon, Bangaon, Risama, Kumbhartoli, Padampur, Malhi and Kidangipar as Amgaon Nagar Parishad as provided under subsection 2 of Section 3 of the Act.

(3.) The facts in brief giving rise to the present petition are as under : The village Amgaon was a Gram Panchayat and has been declared as Tahsil headquarter. The area of Gram Panchayat is surrounded by the seven other Gram Panchayats namely Bangaon, Risama, Kumkbhartoli, Padampur, Malhi, Kidangipar and Birsi. Not only that, out of these seven Gram Panchayats, four Gram Panchayats are Group Gram Panchayats, which are having various other villages in the concerned Gram Panchayat area.